HARISH CHANDER Vs. BHARTI

JUDGEMENT

(1.) By way of the present petition the petitioner assails the order dared 17th May, 2004 passed by the learned Additional District Judge whereby the application filed by the petitioner under Order 6 Rule 17 CPC was dismissed.

(2.) A petition under Section 12, of the Hindu Marriage Act by the petitioner for annulment of marriage on the ground of fraud on account of concealment of material information. The petitioner was married to the respondent according to Hindu rites on 18th July 1996.

(3.) The respondent filed the written statement and contested the claim of the petitioner. After completion of pleadings following issues were framed on 22nd May, 1998 by the Trial Court:-